SANT KUMAR NAMDEO Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under section 482 CrPC has been filed by the applicant for quashment of FIR registered vide Crime No.454/2014 under sections 498A, 294,323,506/34 of the IPC and under sections 3/4 of Dowry Prohibition Act at PS -Kotwali, District -Panna.

(2.) THE non -applicant No.2 Smt. Laxmi Namdeo was married with applicant Sant Kumar Namdeo in the year 2009. On complaint lodged by the non -applicant No.2, a case was registered under the aforesaid crime no. against her husband Sant Kumar Namdeo.

(3.) CERTAIN unfortunate incidents relating to matrimonial matter have dragged the parties to this Court. Now, the parties have settled all their disputes and want to compromise the matter. IA No.24541/2014 and IA No.24542/2014 applications under section 320 (1) and 320(2) of the CrPC have also been filed along with affidavits by the parties.